TARA RANI CHAKRABORTY Vs. KEDAR NATH PYNE

JUDGEMENT

(1.) The present revisional application under section 115 of the Code of Civil Procedure is directed against order No. 83 dated December 1, 1998 passed by the learned Judge, 11th Court, City Civil Court at Calcutta allowing the application of the plaintiff/opposite party for amendment of the plaint made under Order 6 Rule 17 of the Code of Civil Procedure.

(2.) The plaintiff/opposite party filed against the petitioners Ejectment Suit No. 69 of 1992 before the learned Judge, 13th Bench, City Civil Court, at Calcutta for eviction of the petitioner inter alia, on the ground of default and reasonable requirement.

(3.) Although the said suit was dismissed ex parte on 15th of December, 1992 subsequently by an order dated 16th of November, 1993, the suit was restored.